- (1.) Heard Sri Ramesh Singh, for the petitioners and Sri K.K. Chaurasia, for respondent-3.
(2.) The writ petition has been filed against the order of Deputy Director of Consolidation dated 23.05.2015, passed in chak allotment proceeding under U.P. Consolidation of Holdings Act, 1953 (hereinafter referred to as the Act).
(3.) The dispute between the parties is for allotment of chak on plots 630 and 632 of village Chandaipur, tappa 84, pargana Kantit, district Mirzapur. Plot 630 (area 1 bigha 1 biswa) was original holding of Deonandan (now represented by the petitioners). Plot 632 (area 7 biswa) was original holding of Bishesar, (now represented by respondents-2 to 5) and Awadhu. Plot 632 situates by the side of Mirzapur-Riwa National Highway. As alleged Deonandan (Chak-134) was proposed three chaks, i.e. first chak on plots 623, 624, 630, 632, 633 and 634 of total area 1-15-6 bigha (in which an area of 5 biswa 14 dhur of plot 632 was included), second chak on plots 561, 562 and 563 and third chak on plots 346 and 416 while Bishesar (chak-191) was proposed single chak on plots 641, 642, 643, 645, 646 and 668 of total area 1-15-6 bigha in Provisional Consolidation Scheme.;